Section 13(3)(c) in The Companies (Registration of Foreign Companies) Rules, 2014

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Union of India - Subsection

Section 13(3)(c) in The Companies (Registration of Foreign Companies) Rules, 2014

(c)an application under clause (b) shall be made to the Securities and Exchange Board of India (along with draft prospectus) at least ninety days prior to the opening date of the IDRs issue, in such form, along with such fee and furnishing such information as may be specified by the Securities and Exchange Board of India from time to time:

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Union of India - Subsection

Section 13(3)(c) in The Companies (Registration of Foreign Companies) Rules, 2014